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State of Telangana - Act

Telangana Suppression of Disturbances Act, 1948

TELENGANA
India

Telangana Suppression of Disturbances Act, 1948

Act 3 of 1948

  • Published on 1 June 2016
  • Commenced on 1 June 2016
  • [This is the version of this document from 1 June 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
Telangana Suppression of Disturbances Act, 1948(Act No. 3 of 1948)Last Updated 14th January, 2020The Andhra Pradesh Suppression of Disturbances Act, 1948 in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

1. Short title, extent and commencement.

(1)This Act may be called [the Telangana Suppression of Disturbances Act, 1948.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]
(2)It extends to the whole of the [State of Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].
(3)It shall come into force at once.

2. Definition.

- In this Act, "disturbed area" means an area for the time being declared to be a disturbed area by a notification under section 3.

3. Power to declare areas to be disturbed areas.

- The State Government may, by notification in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.],-
(a)declare that the whole of the State, or any part thereof specified in the notification, is a disturbed area; and
(b)add to, amend, vary or rescind any such declaration.

4. Certain offences to be punishable with death in disturbed areas.

(1)Whoever in a disturbed area commits any offence punishable under any of the following sections of the Indian Penal Code, namely, 307, 363, 364, 365, 366, 367, 368, 376, 392, 394, 395, 397, 398 and 436, may, in lieu of the punishment to which he is liable under that Code, be punished with death.
(2)Whoever in a disturbed area attempts to commit, or abets the commission of, any offence punishable under any section of the Indian Penal Code referred to in sub-section (1) may, notwithstanding anything contained in that Code, be punished with death or with the punishment provided in that section for the offence.(Central Act 45 of 1860)

5. Power to fire upon persons contravening certain orders in disturbed areas.

- Any Magistrate, and any Police Officer not below the rank of Sub-Inspector, may, if in his opinion it is necessary so to do for restoring or maintaining public order, after giving such warning, if any, as he may consider necessary, fire upon, order fire to be opened or otherwise use force, even to the causing of death, against any person who in a, disturbed area is acting in contravention of any law or order for the time being in force in such area, prohibiting the assembly of five or more persons or the carrying of weapons or of things capable of being used as weapons.

6. Protection of persons acting under section 5.

- No prosecution, suit or other legal proceeding shall be instituted, except with the previous sanction of the State Government, against any person in respect of anything done or purporting to be done in exercise of the powers conferred by section 5.